Aniamma vs Bhaskaran
2022 Latest Caselaw 3920 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                  OP(C) NO. 691 OF 2022
 I.A 11/2020 IN O.S NO.159/2017 AND I.A NO.9/2020 IN O.S
         NO.159/2017 OF MUNSIFF COURT,KATTAPPANA
PETITIONER/PETITIONER/PLAINTIFF:

         ANIAMMA,
         AGED 67 YEARS,
         W/O THOMAS JOSE, AZHAKATHU HOUSE,
         CHEMPAKAPPARA P.O, ERATTAYAR,
         CHEMPAKAPPARA KARA, ERATTAYAR VILLAGE,
         REP. BY POWER OF ATTORNEY HOLDER -MR. SIBY
         MATHEW,
         AGED 21 YEARS, S/O MATHEW, RESIDING AT 3/21,
         VADAKKENIRAPPEL, UDAYAGIRI, THANKAMANI,
         MARYGIRI, IDUKKI DISTRICT, KERALA STATE, PIN -
         685515.
         BY ADV GEORGE SEBASTIAN


RESPONDENTS/RESPONDENTS/DEFENDANTS 1 TO 5:

    1    BHASKARAN,
         S/O VELAUDHAN, THENGANAL HOUSE,
         CHEMPAKAPPARA P.O, ERATTAYAR,
         CHEMPAKAPPARA KARA,
         ERATTAYAR VILLAGE,
         UDUMBANCHOLA TALUK,
         PIN - 685514.
    2    REJI,
         S/O BHASKARAN, THENGANAL HOUSE,
         CHEMPAKAPPARA P.O, ERATTAYAR,
         CHEMPAKAPPARA KARA,
         ERATTAYAR VILLAGE,
         UDUMBANCHOLA TALUK,
         PIN - 685514.
 O.P.(C)No.691 of 2022
                                       ..2..




     3          SAJI,
                S/O BHASKARAN, THENGANAL HOUSE,
                CHEMPAKAPPARA P.O, ERATTAYAR,
                CHEMPAKAPPARA KARA, ERATTAYAR VILLAGE,
                UDUMBANCHOLA TALUK, PIN - 685514.
     4          MOHANAN,
                S/O PARAMESWARAN,
                PULICKAPARAMBIL HOUSE, CHEMPAKAPPARA P.O,
                ERATTAYAR, CHEMPAKAPPARA KARA, ERATTAYAR
                VILLAGE,
                UDUMBANCHOLA TALUK, PIN - 685514.
     5          ANIL KUMAR P.D,
                S/O DHAMODHARAN,
                PUNNACKAL HOUSE, CHEMPAKAPPARA P.O,
                ERATTAYAR, CHEMPAKAPPARA KARA,
                ERATTAYAR VILLAGE,
                UDUMBANCHOLA TALUK, PIN - 685514.

         THIS    OP   (CIVIL)    HAVING        COME   UP    FOR    ADMISSION    ON
05.04.2022,        THE   COURT    ON    THE      SAME      DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C)No.691 of 2022
                                  ..3..




                        O.P.(C)No.691 of 2022
         ---------------------------------------------------


                           JUDGMENT

In this original petition filed under Article 227 of the

Constitution of India, the petitioner, who is the plaintiff in

O.S.No.159 of 2017 on the file of Munsiff Court, Kattappana, is

aggrieved in the matter of non-consideration of two petitions filed

by the petitioner viz. I.A.Nos.11 of 2020 and 9 of 2020 (there are

prosecution petition as well as petition seeking mandatory

injunction) in the above suit.

2. Since it is submitted that trial has commenced,

the learned Munsiff shall consider the above petitions also along

with the suit and to dispose of the same, in accordance with law.

This original petition stands disposed of as above.

Sd/-

A.BADHARUDEEN, JUDGE rkj O.P.(C)No.691 of 2022 ..4..

APPENDIX OF OP(C) 691/2022

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE PLAINT IN O.S NO.159/2017 OF THE MUNSIFF COURT, KATTAPPANA.

Exhibit-P2 A TRUE COPY OF THE PETITION IN I.A.

NO.11/2020 IN O.S NO.159/2017 OF THE MUNSIFF COURT, KATTAPPANA.

Exhibit-P3 A TRUE COPY OF THE PETITION IN I.A NO.

9/2020.

Exhibit-P4 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PROCEEDINGS IN E-COURTS IN RESPECT OF O.S NO. 159/2017 OF MUNSIFFS COURT KATTAPPANA.